Section 101 in The Chhattisgarh Municipalities Act, 1961
101. Management of nazul lands.
(1)The nazul lands transferred to the Council by the State Government shall be managed in accordance with the bye-laws made by the Council with the previous approval of the State Government.(2)The Council may, with the previous approval of the State Government from time to time, add to, vary or rescind the bye-laws made under sub-section (1).
